GOVIND Vs. MANAGER, NEW INDIA ASSURANCE COMPANY LTD.

JUDGEMENT

(1.) Heard finally. Admit. By consent, taken up for final hearing. Original record, received, perused.

(2.) Ex Officio Member, Motor Accident Claims Tribunal, Udgir, on 7.9.2009, while deciding M.A.C.P.No.55/2008, dismissed the claim petition against original respondent No.3 ( the New India Assurance Co. Ltd.), and hence feeling aggrieved by the said judgment, original respondent Govind, owner of the vehicle is before this Court.

(3.) FACTS: